Mavelikkara Taluk Co-Operative ... vs Mavelikkara Taluk Co-Operative ...
2021 Latest Caselaw 5809 Ker

             IN THE HIGH COURT OF KERALA AT ERNAKULAM

                             PRESENT

          THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN

    WEDNESDAY, THE 17TH DAY OF FEBRUARY 2021 / 28TH MAGHA,1942

              RP.No.120 OF 2021 IN WP(C). 23498/2019

 AGAINST THE JUDGMENT DATED 30.08.2019 IN WP(C) 23498/2019(J) OF
                     THE LEARNED SINGLE JUDGE


REVIEW PETITIONER/RESPONDENTS NO.2 AND 3:

      1      MAVELIKKARA TALUK CO-OPERATIVE BANK LTD. NO.707,
             REPRESENTED BY ITS SECRETARY, HEAD OFFICE,
             PULIMOODU JUNCTION, MAVELIKKARA P.O,
             ALAPPUZHA-690 101.

      2      THE BRANCH MANAGER,
             MAVELIKKARA TALUK CO-OPERATIVE BANK LTD.NO.707,
             THAZHAKKARA BRANCH, THAZHAKKARA, MAVELIKKARA-690102.

             BY ADV. SRI.K.C.SANTHOSH KUMAR

RESPONDENTS/PETITIONER & RESPONDENTS NO.1,4 & 5:

      1      SIKHA PRASAD, AGED 60 YEARS, 'SILPA',
             THAZHAKKARA.P.O, MAVELIKKARA,
             ALAPPUZHA DISTRICT-690102.

      2      ADMINISTRATOR, MAVELIKKARA TALUK CO-OPERATIVE BANK
             LTD.NO.707, PULIMOOD JUNCTION, MAVELIKKARA P.O,
             ALAPPUZHA-690101.

      3      THE MANAGER,
             ALAPPUZHA DISTRICT CO-OPERATIVE BANK LTD,
             MAVELIKKARA BRANCH, MAVELIKKARA-690101.

      4      JOINT REGISTRAR OF CO-OPERATIVE SOCIETIES(GENERAL),
             ALAPPUZHA-688001.

             BY ADVS.SRI.K.SASIKUMAR
                     SRI.MATHEW GEORGE VADAKKEL, SR.GP

     THIS REVIEW PETITION HAVING BEEN FINALLY HEARD ON 17.02.2021,
THE COURT ON THE SAME DAY PASSED THE FOLLOWING:
 RP.No.120/2021 IN WP(C)No.23498/2019

                              -2-

                             ORDER

Dated this the 17th day of February 2021

After arguing this matter for some time, the

learned counsel for the review petitioners sought

permission to withdraw this review petition.

This request is granted; consequently, this

review petition is dismissed as having been

withdrawn.

Sd/-

DEVAN RAMACHANDRAN JUDGE akv